Section 153A(b) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(b)commits any act which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities and which disturbs or is likely to disturb the public tranquillity, [or] [Inserted by Act 31 of 1972, Section 2.]
